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[Cites 0, Cited by 0] [Section 14C(4)] [Section 14C] [Entire Act]

State of West Bengal - Subsection

Section 14C(4)(b) in West Bengal Land Reforms Rules, 1965.

(b)Where the number of raiyats Or intermediaries or both, as the case may be, in a family is more than one, a consolidated return in Form No. 7AA shall be submitted by the head of the family, or by any other member of the family duly authorised in this behalf by all other members of the family owning land or holding land under lease. No land which has already vested in the State under section 14S shall be shown in the return as land to be retained.